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Allahabad High Court judgments

1,00,467 judgments · page 4,027 of 5,024

High Courts05 Aug 1958Dismissed

Hari Das Mundhra Vs The State

Allahabad High Court · AIR 1959 All 82 : (1959) CriLJ 113

Constitution of India, 1950 — Article 14, 154, 166, 166(1), 166(2)Criminal Procedure Code, 1898 (CrPC) — Section 14, 156, 177, 190, 190(1)
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High Courts04 Aug 1958Allowed

State Vs Jai Prakash

Allahabad High Court · AIR 1959 All 129 : (1959) CriLJ 156

Criminal Procedure Code, 1898 (CrPC) — Section 428, 428(1)
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High Courts31 Jul 1958Allowed

Ghayar Ali Khan Vs Keshav Gupta

Allahabad High Court · AIR 1959 All 264

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 107Evidence Act, 1872 — Section 63Representation of the People Act, 1951 — Section 100(1), 123, 123(3), 123(6), 77
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High Courts23 Jul 1958Dismissed

Vijai Pal and Another Vs State

Allahabad High Court · AIR 1959 All 559 : (1959) 29 AWR 160 : (1959) CriLJ 1040

Criminal Procedure Code, 1898 (CrPC) — Section 340, 340(1), 369, 430, 561AEvidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 399, 402
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High Courts16 Jul 1958Disposed Of

Dronacharya Vs The State

Allahabad High Court · AIR 1959 All 526 : (1959) 29 AWR 566 : (1959) CriLJ 1029

Criminal Procedure Code, 1898 (CrPC) — Section 342, 367
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High Courts20 Jun 1958Allowed

Tilka and Others Vs State

Allahabad High Court · AIR 1959 All 543 : (1958) 28 AWR 689 : (1959) CriLJ 1035

Evidence Act, 1872 — Section 123, 124, 162Police Act, 1861 — Section 7
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High Courts18 Jun 1958Dismissed

Sheo Bilas and Another Vs The State

Allahabad High Court · AIR 1959 All 14 : (1958) 28 AWR 665 : (1959) CriLJ 2

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 193, 194, 196
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High Courts16 Jun 1958

Shiv Charan Das Vs State

Allahabad High Court · (1958) 28 AWR 710

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(a)Epidemic Diseases Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 188
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High Courts13 Jun 1958Dismissed

Nizam Uddin Vs State

Allahabad High Court · AIR 1959 All 19 : (1959) 29 AWR 475 : (1959) CriLJ 4

Constitution of India, 1950 — Article 19, 19(1), 19(5)Influx from Pakistan (Control) Act, 1949 — Section 3Permit System Rules, 1949 — Rule 31(1), 31(2)
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